(1)No owner of a place shall on and after the commencement of this Act in such place except under, and in accordance with a permission granted under this Act.(2)Every application for permission to erect a lift shall be made in writing to the Inspector and shall be accompanied by such fee not exceeding one thousand rupees as may be prescribed and shall contain the following particulars namely:-(a)the type of the lift;(b)the rated maximum speed of the lift;(c)the maker's or designer rated capacity in weight;(d)the maximum number of passengers in addition to the lift operator which the lift can carry;(e)the total weight of the lift car carrying the maximum load (weight of car plus maximum allowable load);(f)the weight of the counter weight;(g)the number, description weight and size of the supporting cables;(h)the depth of the pit from the lowest part of the car when at the lowest floor;(i)such details as may be prescribed of the construction of the overhead arrangement with the weight and sizes of the beams; and(j)such other particulars as may be prescribed.(3)On receipt of an application under sub-section (2), the Inspector may, after making such enquiry as he deems necessary either grant or refuse to grant the permission. Every permission granted shall be in such form and subject to such terms and conditions as may be prescribed and shall be valid for a period of six months from the date on which it is granted.(4)Every owner of a place who is granted permission under sub-section (3) shall, within one month after the completion of the erection of such lift, send a report of completion to the Inspector in such form as may be prescribed.(5)Where the Inspector refuses to grant permission under sub-section (3), she shall give reasons in writing for such refusal.
